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[Cites 0, Cited by 3] [Entire Act]

State of Madhya Pradesh - Section

Section 68 in The M.P. Excise Act, 1915

68. Limitation of suits.

- No suit shall lie against the Government or against any Excise, Police, or Land Revenue Officer in respect of anything done, or alleged to have been done, in pursuance of this Act, unless the suit is instituted within six months from the date of the Act complained of.